Maternity Benefit Act,1961
[Act No. 53 of Year 1961, dated 12th. December, 1961]
| Contents |
| Sections |
Particulars |
| 1 |
Short title, extent and commencement |
| 2 |
Application of Act |
| 3 |
Definitions In this Act, unless the context otherwise requires |
| 4 |
Employment of, or work by women prohibited during certain periods |
| 5 |
Right to payment of maternity benefits |
| 5A |
Continuance of payment of maternity benefit in certain cases |
| 5B |
Payment of maternity benefit in certain cases |
| 6 |
Notice of claim for maternity benefit and payment thereof |
| 7 |
Payment of maternity benefit in case of death of a woman |
| 8 |
Payment of medical bonus |
| 9 |
Leave for miscarriage, etc. |
| 9A |
Leave with wages for tubectomy operation |
| 10 |
Leave for illness arising out of pregnancy, delivery, premature birth of child, 19 [miscarriage, medical termination of pregnancy or tubectomy operation] |
| 11 |
Nursing breaks |
| 12 |
Dismissal during absence of pregnancy |
| 13 |
No deduction of wages in certain cases |
| 14 |
Appointment of Inspectors |
| 15 |
Powers and duties of Inspectors |
| 16 |
Inspectors to be public servants |
| 17 |
Power of Inspector to direct payments to be made |
| 18 |
Forfeiture of maternity benefit |
| 19 |
Abstract of Act and rules thereunder to be exhibited |
| 20 |
Registers, etc. |
| 21 |
Penalty for contravention of Act by employer |
| 22 |
Penalty for obstructing Inspector |
| 23 |
Cognizance of offences |
| 24 |
Protection of action taken in good faith |
| 25 |
Power of Central Government to give directions |
| 26 |
Power to exempt establishments |
| 27 |
Effect of laws and agreements inconsistent with this Act |
| 28 |
Power to make rules |
| 29 |
Amendment of Act 69 of 1951 |
| 30 |
Repeal |
| Maternity Benefit (Mines And Circus) Rules, 1963 |
| 1 |
Short title and commencement |
| 2 |
Definitions |
| 3 |
Muster-roll |
| 4 |
Proof |
| 5 |
Payment of maternity and other benefit |
| 6 |
Break for nursing child |
| 7 |
Duties and powers of the competent authority and Inspectors |
| 8 |
Acts which constitute gross misconduct |
| 9 |
Appeal under section 12 |
| 10 |
Complaint under section 17 |
| 11 |
Appeal under section l7 |
| 12 |
Supply of forms |
| 13 |
Non-submission of notices, appeals or complaints in the prescribed forms |
| 14 |
Records |
| 15 |
Abstract |
| 16 |
Annual returns |
| Form A |
Muster-Roll |
| Form B |
Medical Certificate |
| Form C |
Death Certificate |
| Form D |
Certificate Of Delivery/Miscarriage |
| Form E |
Notice Under Section 6 Of The Maternity Benefit Act, 1961 For Proceeding On Maternity Leave |
| Form F |
Receipt Of Maternity Benefit |
| Form G |
Appeal |
| Form H |
Complaint |
| Form I |
Complaint |
| Form J |
Appeal Under Section 17 |
| Form K |
Abstract Of The Maternity Benefit Act, 1961, And The Rules Made Thereunder |
| Form L |
Annual Return For The Year Ending On The 31st December, 20....
|
| Form M |
Employment, Dismissal, Payment Of Bonus, Etc., Of Women For The Year Ending On 31st December, 20......
|
| Form N |
Details Of Payment Made During The Year Ending 31st December, 20...
|
| Form O |
Prosecution During The Year Ending 31st December, 20.... |
An Act to regulate the employment of women in certain establishments for certain period before and after child-birth and to provide for maternity benefit and certain other benefits
Be it enacted by Parliament in the Twelfth Year of the Republic of India as follows:-
